(1.) Leave granted.
(2.) Heard the learned senior counsel appearing for the appellant and the learned Solicitor General appearing for the respondent.
(3.) The appellant has been arrested for the offence under Sec. 3 of the Prevention of Money Laundering Act, 2002 (for short "the PMLA").
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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